RAKESH BHIKHUBHAI NAYKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR No. C.R. No.I-262 of 2019 registered with Umara Police Station, District-Surat for the offences punishable under Sections 392 and 114 of the Indian Penal Code .

(2.) Heard learned Advocate Mr. Rajendra D.Jadhav for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.